PRATEEK PRABHAKAR Vs. PRABHA DEVI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel appearing for the respondent.

(2.) The petitioner has challenged the interim order of Maintenance dated 19.06.2010 granted under Section 24 of the Hindu Marriage Act in Divorce Case No.97 of 2008 passed by Principal Judge, Family Court, Saran at Chapra, whereby learned court directed the petitioner to pay a sum of Rs. 3,000/- (Three thousand) per month to respondent Prabha Devi and Rs. 1,000/- (One thousand) per month to the minor son of the respondent besides Rs. 500/- (Five hundred) per month by way of litigation cost.

(3.) It is not in dispute that the petitioner and the respondent are legally wedded husband and wife. It is the case of the respondent that the son was born from the wedlock.